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National Insurance Company ... vs Anumanthula Venkataiah And ...
2022 Latest Caselaw 3276 Tel

Citation : 2022 Latest Caselaw 3276 Tel
Judgement Date : 1 July, 2022

Telangana High Court

National Insurance Company ... vs Anumanthula Venkataiah And ... on 1 July, 2022

Bench: M.Laxman

           THE HON'BLE SRI JUSTICE M. LAXMAN

          CIVIL MISCELLANEOUS APPEAL No.333 OF 2007

JUDGMENT:

It is represented by both the Counsels that the Insurance

Company had furnished list of cases where it intended to

withdraw the cases in the Lok Adalath held on 26.06.2022. In

the said list, this is one of the cases which is referred for

withdrawal.

In the light of the said inclination on the part of the

Insurance Company, this appeal is dismissed as withdrawn. No

order as to the costs.

Consequently, miscellaneous petitions pending if any, shall

stand closed.

_______________ M. LAXMAN, J

DATE: 01.07.2022 BDR

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